P.N. Jayasree vs Sri.Hari Kumar G
2023 Latest Caselaw 12534 Ker

Kerala High Court

P.N. Jayasree vs Sri.Hari Kumar G on 22 November, 2023

Author: Devan Ramachandran

Bench: Devan Ramachandran

Con.Case(C) No.300/2023                        1/3

                             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                             PRESENT
                          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
          Wednesday, the 22nd day of November 2023 / 1st Agrahayana, 1945
      IA.NO.2/2023 IN CONTEMPT CASE(C) NO. 300 OF 2023(S) IN WP(C) 30575/2009

      PETITIONER/PETITIONER:


                P.N. JAYASREE, AGED 57 YEARS,        W/O N. DETHAN,

                RESIDING AT SETHUPURAM, KARATTUPALLIKARA,

                PERUMBAVOOR P.O, 683 542.


      RESPONDENT/RESPONDENT:


                SRI.HARI KUMAR. G.,

                ADDITIONAL SECRETARY TO GOVERNMENT,

                HIGHER EDUCATION (D) DEPARTMENT, SECRETARIAT,

                THIRUVANANTHAPURAM - 695 001.


        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to reopen the contempt
   of court case and rehear the matter and take appropriate action against
   the respondent for willful disobedience of the directions of this High
   Court, in the interest of justice.


        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof, this Court's judgment dated
   10/03/2023 and upon hearing the arguments of SRI.P.C.SASIDHARAN, Advocate
   for the petitioner in IA/COC and of GOVERNMENT PLEADER for the respondent
   in IA/COC, the court passed the following:

                                                                      P.T.O.
 Con.Case(C) No.300/2023                          2/3


                               DEVAN RAMACHANDRAN, J.
                           ---------------------------------------------
                           Contempt Case(C)No.300 of 2023
                           ----------------------------------------------
                          Dated this the 22nd day of November, 2023

                                           ORDER

When this matter was called today, it is without doubt and

conceded that Annexure R1(a) order has been issued by the

respondent in compliance with the directions of this Court.

2. The learned counsel for the petitioner, however, submitted

that Annexure R1(a) has been issued in blatant disregard to the

tenor of the judgment and contains statements and averments

which are totally untrue and contrary to the legal and factual

matters.

3. Even when I hear the learned counsel for the petitioner on

the afore lines, the fact remains that this Court cannot enter into

the merits of Annexure R1(a) and that she must invoke her other

remedies including before this Court to challenge it appropriately.

4. With the afore liberty being reserved, this I.A. is closed.

Sd/-

DEVAN RAMACHANDRAN, JUDGE MC 22-11-2023 /True Copy/ Assistant Registrar

APPENDIX OF CON.CASE(C) 300/2023 Annexure R1(a) TRUE COPY OF THE GOVERNMENT ORDER DATED 7.5.2023.

22-11-2023 /True Copy/ Assistant Registrar